Section 11(2)(b) in The M.P. Regulation of Uses of Land Act, 1948

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2)(b) in The M.P. Regulation of Uses of Land Act, 1948

(b)the difference between the market value of the land in its existing conditions having regard to the restrictions actually imposed upon its use and development by the order refusing permission to erect or re-erect a building thereon, and its market value immediately before the publication under sub-section (2) of Section 3 of the notification in pursuance of which the area in which it is situated was declared to be a controlled area,

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State of Madhya Pradesh - Subsection

Section 11(2)(b) in The M.P. Regulation of Uses of Land Act, 1948